-Manupatra

SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree || SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together || MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth || Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It || Allahabad HC: Will in Favor of Someone Does Not Affect Compassionate Appointment Based on Dependency || MP High Court: Mere Illness of a Family Member, If Improving, is Not Sufficient for Interim Bail || Bombay HC: ?25K Fine for Flying Kites With Nylon Manjha; Parents Must Ensure Responsible Conduct || Delhi High Court: Home State Must be the First Preference For Claiming Insider IFS Cadre Allocation || SC: Hindu Daughter-In-Law Widowed After Her Father-In-Law’s Death is Entitled to Maintenance || SC: Vendor Remains a Necessary Party in Specific Performance Suits Even After Transferring Property

Punjab & Harayana HC Pulls Up BFUHS V-C for Not Submitting Admission Schedule - (27 Sep 2016)